CIT v. Corrtech Energy (P.) Ltd.

223 Taxmann 130High Court2014#106 most cited

What is CIT v. Corrtech Energy (P.) Ltd. authority for?

Disallowance under Section 14A read with Rule 8D is not warranted if the assessee has not earned any exempt income in the relevant assessment year.

579

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2014 to 2026.

Also referred to as

CIT v. Corrtech Energy (P.) Ltd. · 372 ITR 97 · Section 14A · Rule 8D · disallowance u/s 14A · no exempt income · exempt income not earned · expenses against exempt income · Gujarat High Court Section 14A · disallowance without exempt income

Also reported as

372 ITR 9745 Taxmann.com 116272 CTR 262

Sections most often in play

Section 14ASection 143(3)Section 1961Section 8DSection 115JBSection 143(2)Section 37(1)Section 250

Issues it is cited on

disallowance under section 14adisallowance u/s 14asection 14asection 36(1)(iii)section 115jbsection 36(1)section 37section 36section 10previous yearscrutiny assessmentassistant commissioner

Judgments citing CIT v. Corrtech Energy (P.) Ltd.

DCIT (Ltu), New Delhi vs. M/S. Rasandik Engineering Industries India Ltd., New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1526/DEL/2013[2009-10]Status: DisposedITAT Delhi20 Sept 2019AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Shri Surender Pal, Sr. DR
Section 14A

…ncome earned by the assessee. We find that similar issue arose in the case of M/s Cheminvest Ltd 121 ITD 318 which was affirmed by the Hon'ble High Court of Delhi. Same view is taken by the Hon'ble Gujarat High Court in the case of Corrtech Energy (P) Ltd 372 ITR 97 wherein it has been held that there cannot be any disallowance u/s 14A of the Act where there is no exempt income earned during the year under consideration. 11. In another case, the Hon'ble High Court of Madras in the case of CIT Vs. Chettinad Logistics 80 Taxmann.com 221 also had the occasion to consider a very similar issue and while adjudic…

M/S Rasandik Enginnering Industries India Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1158/DEL/2013[2009-10]Status: DisposedITAT Delhi20 Sept 2019AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Shri Surender Pal, Sr. DR
Section 14A

…ncome earned by the assessee. We find that similar issue arose in the case of M/s Cheminvest Ltd 121 ITD 318 which was affirmed by the Hon'ble High Court of Delhi. Same view is taken by the Hon'ble Gujarat High Court in the case of Corrtech Energy (P) Ltd 372 ITR 97 wherein it has been held that there cannot be any disallowance u/s 14A of the Act where there is no exempt income earned during the year under consideration. 11. In another case, the Hon'ble High Court of Madras in the case of CIT Vs. Chettinad Logistics 80 Taxmann.com 221 also had the occasion to consider a very similar issue and while adjudic…

Dy. Commr. of Income Tax, Circle-1(2), Rajkot vs. M/S Topland Fincorp, Rajkot

In the result, the appeal of the Revenue is dismissed

ITA 199/RJT/2017[2013-14]Status: DisposedITAT Rajkot19 Sept 2019AY 2013-14

Bench: Shri Rajpal Yadav, Hon’Ble & Shri Waseem Ahmed Hon’Ble"नधा"रण वष"/ Asstt. Year: 2013-14 Dcit, Cir.1(2) M/S.Topland Fincorp Rajkot. 2, Umakant Pandit Vs. Udhyognagar Mavdi Plot Rajkot. (Applicant) (Responent) Revenue By : Shri Anil Kumar Das, Dr Assessee By : Shri Vimal Desai, Ar सुनवाई क" तार"ख/Date Of Hearing : 18/09/2019 घोषणा क" तार"ख /Date Of Pronouncement: 19/09/2019 आदेश/O R D E R Per Rajpal Yadav: Revenue Is In Appeal Before The Tribunal Against Order Of The Ld.Cit(A)-I, Rajkot Dated 24.4.2017 Passed For The Asstt.Year 2013-14. 2. In The First Ground Of Appeal, The Grievance Of Revenue Is That The Ld.Cit(A) Has Erred In Deleting The Disallowance Of Rs.3,26,821/- Which Was Disallowed By The Ao With The Help Of Section 14A Of The Income Tax Act, 1961. 3. Brief Facts Of The Case Are That The Assessee Has Filed Its Return Of Income Electronically On 16.9.2013 Declaring Total Income At Rs.(-)6,01,95,642/-. The 2 Ld.Ao Observed That The Assessee Has Shown Dividend Income Amounting To Rs.69,940/-. He Worked Out The Disallowance Required To Be Made Under Section 14A With Formula Given Under Rule 8D Of The Income Tax Rules At Rs.3,26,821/-. On The Appeal, The Ld.Cit(A) Has Deleted The Disallowance On The Ground That The Alleged Dividend Income Was Not Claimed As Exempt By The Assessee. The Ld.Cit(A) Has Relied Upon The Decision Of Hon’Ble Jurisdictional High Court In The Case Of Corrtech Energy P.Ltd., 45 Taxmann.Com 116. Hon’Ble High Court Has Held That If There Is No Exempt Income Claimed By The Assessee, Then No Disallowance Under Section 14A Required To Be Made.

For Appellant: Shri Vimal Desai, ARFor Respondent: Shri Anil Kumar Das, DR
Section 14ASection 43(5)Section 43(5)(d)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE SHRI RAJPAL YADAV, HON’BLE JUDICIAL MEMBER AND SHRI WASEEM AHMED HON’BLE ACCOUNTANT MEMBER "नधा"रण वष"/ Asstt. Year: 2013-14 DCIT, Cir.1(2) M/s.Topland Fincorp Rajkot. 2, Umakant Pandit Vs. Udhyognagar Mavdi Plot Rajkot. (Applicant) (Responent) Revenue by : Shri Anil Kumar Das, DR Assessee by : Shri Vimal Desai, AR सुनवाई क" तार"ख/Date of Hearing : 18/09/2019 घोषणा क" तार"ख /Date of Pronouncement: 19/09/2019 आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER: Revenue is in appeal before the Tribunal agai…

M/S. Lakhani Rubber Udyog (Pvt) Ltd., New Delhi vs. ACIT, Faridabad

In the result, the appeal of the assessee in ITA No

ITA 4124/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Sept 2019AY 2012-13

Bench: Shri N.K. Billaiya & Shri Kuldip Singh[A.Y 2012-13]

For Appellant: NoneFor Respondent: Shri Vijay Kumar Chadha Sr. DR
Section 14A

…e revenue by the decision of the Special Bench of the Tribunal in the case of M/s Cheminvest Ltd 121 ITD 318 which was affirmed by the Hon'ble High Court of Delhi. Same view is taken by the Hon'ble Gujarat High Court in the case of Corrtech Energy (P) Ltd 372 ITR 97. In view of the above, the impugned disallowance is directed to be deleted. Accordingly, the Ground raised by the assessee is allowed. 9. In the result, the appeal of the assessee in ITA No. 4124/DEL/2016 is allowed. The order is pronounced in the open court on 18.09.2019. /- [KULDIP SINGH] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTANT MEMBER…

M/S the Professional Couriers, Bangalore vs. Addl.C.I.T., Bangalore

In the result, this appeal of the assessee is allowed

ITA 940/BANG/2016[2012-13]Status: DisposedITAT Bangalore13 Sept 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Vikram Singh Yadav, Accountant Membe Assessment Year : 2012-13

For Appellant: Shri B.S. Balachandran, AdvocateFor Respondent: Shri Sunil Kumar Agarwal, Addl.CIT(DR)(ITAT), Bengaluru
Section 14A

…rn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang12016 2014). These three decisions reiterated the position that when an Page 5 of 6 assessee had not earned any taxable income in the relevant assessment year in question…

Market Creators Ltd., Vadodara vs. The Income Tax Officer, Ward-2(1)(1), Baroda

In the result, Ground No.1 of the Revenue’s appeal is dismissed

ITA 2498/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Roy

For Respondent: Shri S. K. Dev, Sr. D.R
Section 14ASection 40

…for the assessee, we straightway notice that assessee has not claimed any income as exempt income from taxation. Therefore, no disallowance is permissible in view of the decision of the Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy P. Ltd. 372 ITR 97 (Guj.). In another judgment the Hon’ble Gujarat High Court in the case of CIT vs. Vision Finstock Ltd. Tax Appeal No. 486 of 2017 dated 31.07.2017 has once again expressed the similar view and held that disallowance of expenditure in terms of Section 14A r.w. Rule 8D cannot exceed the exempt income itself. It is noticed that SLP(Civil) [Diary No.…

Deputy Commissioner of Income Tax, Circle-2(1)(2), Surat vs. Shantai Exim Ltd., Ahmedabad

In the result, ITA.No.436/SRT/2018 of the Department is dismissed

ITA 436/SRT/2018[2012-13]Status: DisposedITAT Surat27 Aug 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Meena

For Appellant: Shri Ketan Shah And Shri Aman Shah, AdvocatesFor Respondent: Shri Sriniwas T. Bidani, CIT-D.R
Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH : SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER ITA.No.273/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, The DCIT, Surat. PAN AAECM1115D C/o. Ketan H. Shah, Circle-2(1)(2), vs. Advocate, 903, Sapphire Surat. Complex, C.G. Road, Navrangpura, Ahmedabad. (Appellant) (Respondent) ITA.No.436/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, Surat. The ACIT, Circle-2(1)(2), PAN AAECM1115D Room No.205, Aayakar C/o. Ketan H. Shah, vs. Advocate, 903, Sapphire Bhavan, Majuragate, Complex, C.G. Road, Sura…

Shantai Exim Ltd., Ahmedabad vs. Deputy Commissioner of Income Tax, Circle-2(1)(2), Surat

In the result, ITA.No.436/SRT/2018 of the Department is dismissed

ITA 273/SRT/2018[2012-13]Status: DisposedITAT Surat27 Aug 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Meena

For Appellant: Shri Ketan Shah And Shri Aman Shah, AdvocatesFor Respondent: Shri Sriniwas T. Bidani, CIT-D.R
Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH : SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER ITA.No.273/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, The DCIT, Surat. PAN AAECM1115D C/o. Ketan H. Shah, Circle-2(1)(2), vs. Advocate, 903, Sapphire Surat. Complex, C.G. Road, Navrangpura, Ahmedabad. (Appellant) (Respondent) ITA.No.436/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, Surat. The ACIT, Circle-2(1)(2), PAN AAECM1115D Room No.205, Aayakar C/o. Ketan H. Shah, vs. Advocate, 903, Sapphire Bhavan, Majuragate, Complex, C.G. Road, Sura…

Inox Leisure Ltd., Baroda vs. DCIT, Circle-1(1)(1), Vadodara

In the result, appeal of the assessee is allowed

ITA 554/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad07 Aug 2019AY 2011-12

Bench: Shri Rajpal Yadav & Shri Pradipkumar Kediaआयकर अपील सं./ Ita No.554/Ahd/2018 [Asstt.Year: 2011-12]

For Appellant: Shri S.N. Soparkar, ARFor Respondent: Shri Surendrakumar, CIT-DR
Section 115JSection 143(3)Section 14ASection 153(3)Section 263

…in the hands of the assessee. It has challenged the addition made under section 14A under the regular provision in appeal bearing no.3330/Ahd/2015. After putting reliance upon the decision of the Hon’ble Gujarat High Court in the case of Corretch Energy Ltd., 372 ITR 97, ITAT deleted the addition vide order dated 5.1.2018. Since no additions are available for the purpose of section 14A, therefore, there could not any adjustment in the book profit. Hence, there could not be any action under section 263. 4. On the other hand, the ld.DR contended that the ld.Pr.Commissioner has examined the record and formed an opin…

DCIT, New Delhi vs. M/S. Asf Infrastructure Pvt. Ltd., New Delhi

In the result, appeal filed by the Revenue is accordingly dismissed

ITA 93/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Jul 2019AY 2013-14

Bench: Shri N.K. Billaiya & Shri Suchitra Kamble[Assessment Year: 2013-14]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI SUCHITRA KAMBLE, JUDICIAL MEMBER [Assessment Year: 2013-14] DCIT, M/s ASF Infrastructure Pvt. Ltd. Circle-3(2), 11, Babar Lane, Bengali Market, R.No.380B, C.R. Building, I.P. Estate, New Delhi-110001 New Delhi PAN-AAFCA4680G Appellant Respondent Appellant by None Respondent by Shri Ashish Goeal Date of Hearing 29/07/2019 Date of Pronouncement 29/07/2019 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the Revenue is preferred against the order of the CIT(A)-1, New Delhi, dated 1…

Assistant Commissioner of Income Tax 14(3)(2), Mumbai vs. Sundaram Multipap Limited, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 1851/MUM/2018[2014-15]Status: DisposedITAT Mumbai25 Jul 2019AY 2014-15

Bench: Shri Ramit Kochar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1851/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2014-15) Acit-14(3)(2) बिधम/ M/S. Sundaram Multipap Room No.482(1), 4Th Floor, Ltd. Vs. Aayakar Bhavan, M.K. 903, Dev Plaza, Opp. Marg, New Marine Lines, Andheri, Fire Station, S.V. Mumbai-400020. Road, Andheri(W), Mumbai- 400058. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs7829K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Chaudhary Arun Kumar Singh (Sr. Ar) Assessee By: Shri Anuj Kisnadwala सुनवाई की तारीख / Date Of Hearing: 23/07/2019 घोषणा की तारीख /Date Of Pronouncement: 25/07/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 12.12.2017 Passed By The Commissioner Of Income Tax (Appeals) -22, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2014- 15. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Chaudhary Arun Kumar
Section 115JSection 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI RAMIT KOCHAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1851/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2014-15) ACIT-14(3)(2) बिधम/ M/s. Sundaram Multipap Room No.482(1), 4th Floor, Ltd. Vs. Aayakar Bhavan, M.K. 903, Dev Plaza, Opp. Marg, New Marine Lines, Andheri, Fire Station, S.V. Mumbai-400020. Road, Andheri(W), Mumbai- 400058. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCS7829K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Chaudhary Arun Kumar Singh (Sr. AR) Assessee by: Shri Anuj Kisnadwala सुनवाई की तारीख /…

Tulsi Extrusions Ltd., Jalgaon vs. Joint Commisssioner of Income-Tax

In the result, appeal of the Revenue in ITA No

ITA 1434/PUN/2014[2010-11]Status: DisposedITAT Pune19 Jul 2019AY 2010-11

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No.1434/Pun/2014 नििाारण वषा / Assessment Year : 2010-11 Tulsi Extrusions Ltd. N-99 & 100, Midc Area, Ajantha Road, Jalgaon, Dist. Jalgaon, Pin-425 003 Pan : Aaact8441P .......अऩीऱाथी / Appellant बिाम / V/S. The Joint Commissioner Of Income Tax, Range-1, Jalgaon. ……प्रत्यथी / Respondent

For Appellant: Shri Sunil GanooFor Respondent: Ms. Kesang Y Sherpa
Section 14A

…isallowance which is its relationship with the tax exempted income. In absence of proximate cause for disallowance u/s.14A cannot be invoked. Further, We observe, the Hon‟ble Gujarat High Court in the case of CIT Vs. Corrtech Energy P. Ltd. reported in (2015) 372 ITR 97 ( Guj.) has categorically held that “expenditure cannot be disallowed u/s.14A of the Act if there is no exempt income.” We also observe, the Hon‟ble Delhi High Court in the case of Cheminvest Ltd. Vs. CIT reported in (2015) 378 ITR 33 (Del) has held that “no exempted income was earned by the assessee in the relevant assessment year and since the g…

Shri Divyakant L Panara, Na

In the result, the appeal of the assessee is allowed

ITA 1583/AHD/2017[2013-14]Status: DisposedITAT Surat18 Jul 2019AY 2013-14

Bench: Shrih. S. Sidhu & Shri O. P. Meenaआ.अ.सं./I.T.A No.1583/Ahd/2017 िनधा"रणवष"/Assessment Year: 2013-14 Shri Divyakant L Panara, V. Income Tax Officer, 308, Old Gidc Colony Street, Ward- 2, Navsari Kabilpore , Navsari, 396 445 Pan: Adwpp 1602 L अपीलाथ" Appellant ""यथ"/Respondent

Section 14ASection 36(1)Section 36(1)(iii)

…Page 1 of 4 Divyakant L Panara v. ITO Wd-2, Navsari I.T.A. No.1583/AHD/2017/A.Y.2013-14 आयकरअपीलीयअिधकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIH. S. SIDHU, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.1583/AHD/2017 िनधा"रणवष"/Assessment Year: 2013-14 Shri Divyakant L Panara, V. Income Tax Officer, 308, Old GIDC Colony Street, Ward- 2, Navsari Kabilpore , Navsari, 396 445 PAN: ADWPP 1602 L अपीलाथ" Appellant ""यथ"/Respondent Shri Mehul R. Shah, CA िनधा"रतीक"ओरसे Assessee by Shri R. P. Rastogi, Sr. D.R. राज"वक"ओरसे Revenue by 16.07.2019 सुनव…

DCIT, New Delhi vs. M/S. Oscar Investment Ltd., New Delhi

In the result, the appeal of the revenue in ITA No

ITA 29/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Jul 2019AY 2013-14

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2013-14]

For Appellant: Shri Tarandeep Singh, AdvFor Respondent: Ms. Rinku Singh, Sr. DR
Section 14A

…tional High Court decision of the Special Bench of the Tribunal in the case of M/s Cheminvest Ltd 121 ITD 318 which was affirmed by the Hon'ble High Court of Delhi. Same view is taken by the Hon'ble Gujarat High Court in the case of Corrtech Energy (P) Ltd 372 ITR 97. In view of the above, disallowance of Rs. 4,45,79,607/- is directed to be deleted. Accordingly, the Ground raised by the revenue is dismissed. 4. In the result, the appeal of the revenue in ITA No. 29/DEL/2017 is dismissed. The order is pronounced in the open court on 04.07.2019. [SUCHITRA KAMBLE] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTAN…

DCIT, Karnal vs. M/S. Mahesh Timber Pvt. Ltd., Karnal

In the result, the appeal of the revenue in ITA No

ITA 1514/DEL/2017[2012-13]Status: DisposedITAT Delhi04 Jul 2019AY 2012-13

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Ashish Goel, CAFor Respondent: Ms. Rinku Singh, Sr. DR
Section 14A

…t the revenue by the decision of the Special Bench of the Tribunal in the case of M/s Cheminvest Ltd 121 ITD 318 which was affirmed by the Hon'ble High Court of Delhi. Same view is taken by the Hon'ble Gujarat High Court in the case of Corrtech Energy (P) Ltd 372 ITR 97. In view of the above, disallowance of Rs. 73,46,890/- is directed to be deleted. Accordingly, the Ground raised by the revenue is dismissed whereas Ground No. 2 of the assessee in the cross objection is allowed. 5. All the other issues raised in the cross objection do not arise from the order of the first appellate authority and are, accordingly…

The ACIT, Circle-2(1)(2), Ahmedabad vs. Mundra International Container Terminal Pvt. Ltd., Kutch

In the result, the appeal of the revenue is dismissed

ITA 2171/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2013-14
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R
Section 143(2)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 1117, 2171 & 2172 /Ahd/2017 Assessment Year 2011-12 to 2013-14 The ACIT, Mundra International Circle-2(1)(2), Container Terminal Pvt. Ahmedabad Vs Ltd. New Mundra Port, (Appellant) Navinal Island, Post Box No. 8, Mundra, Kutch PAN: AADCA0917C (Respondent) Revenue by: Shri Alok Singh, CIT-D.R. Assessee by: Shri S.N. Soparkar, A.R. Date of hearing : 18-06-2019 Date of pronouncement : 28-06-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- All the…

The ACIT, Circle-2(1)(2), Ahmedabad vs. M/S. Mundra International Container Terminal Pvt. Ltd., Kutch

In the result, the appeal of the revenue is dismissed

ITA 1117/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2012-13
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Alok Singh, CIT-D.R
Section 143(2)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 1117, 2171 & 2172 /Ahd/2017 Assessment Year 2011-12 to 2013-14 The ACIT, Mundra International Circle-2(1)(2), Container Terminal Pvt. Ahmedabad Vs Ltd. New Mundra Port, (Appellant) Navinal Island, Post Box No. 8, Mundra, Kutch PAN: AADCA0917C (Respondent) Revenue by: Shri Alok Singh, CIT-D.R. Assessee by: Shri S.N. Soparkar, A.R. Date of hearing : 18-06-2019 Date of pronouncement : 28-06-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- All the…

M/S. Chayadeep Ventures LLP, Bangalore vs. The Income Tax Officer, Ward - 4(3)(3), Bangalore

In the result, appeal by the Assessee is allowed

ITA 677/BANG/2019[2014-15]Status: DisposedITAT Bangalore28 Jun 2019AY 2014-15

Bench: Shri N.V. Vasudevanassessment Year : 2014-15

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Satyasai Rath, Addl CIT(DR)(ITAT), Bengaluru
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC – B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT Assessment year : 2014-15 M/s. Chayadeep Enterprises LLP, Vs. The Income Tax Officer, Star-2, Opp. IIMB Bangalore, Ward 4(3)(3), Bannerghatta Road, Bilekahalli, Bangalore. Bangalore – 560 076, PAN: AAGFC 8406J APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, Advocate Respondent by : Shri Satyasai Rath, Addl CIT(DR)(ITAT), Bengaluru. Date of hearing : 25.06.2019 Date of Pronouncement : 28.06.2019 O R D E R This is an appeal by the Assessee against the order dated 07.02.2019 of the CIT(Appeals),…

Income Tax Officer Ward-1(1)(2), Bangalore vs. M/S Atria Hydel Power Limited, Bangalore

ITA 3365/BANG/2018[2015-16]Status: DisposedITAT Bangalore28 Jun 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year : 2015-16

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl.CIT(DR)(ITAT), Bengaluru
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment year : 2015-16 The Income Tax Officer, Vs. M/s. Atria Hydel Power Ltd., No.1, 1st Floor, Ward 1(1)(2), Bangalore. Commissionariat Road, Bengaluru – 560 025. PAN: AACCA 3754E APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, Advocate Respondent by : Dr. P.V. Pradeep Kumar, Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 26.06.2019 Date of Pronouncement : 28.06.2019 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the Revenue against t…

The Asstt. Commr. of Income Tax, Gandhidham Circle, Gandhidham vs. M/S Swaminarayan Vijay Carry Trade Pvt. Ltd., Bhuj

In the result, Revenue’s appeal is dismissed

ITA 399/RJT/2016[2011-12]Status: DisposedITAT Rajkot26 Jun 2019AY 2011-12

Bench: Shri Waseem Ahmed&Smt. Madhumita Royआयकरअपीलसं.Ita Nos.333&399/Rjt/2016 "नधा"रणवष"/Asstt. Year: 2011-12 Acit Vs. M/S. Swaminarayan Gandhidham Circle, Vijay Carry Trade (P) Gandhidham-Kutch Ltd. Svtc House, Bhuj- Mirzapar Highway, Bhuj- Kutch-370001 Pan:Aad Cs0 141 C अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent)

For Appellant: Smt. Namita Khura, Sr. DRFor Respondent: Shri Vimal Desai, AR
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT – RAJKOT BENCH BEFORE SHRI WASEEM AHMED,ACCOUNTANT MEMBER &SMT. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं.ITA Nos.333&399/Rjt/2016 "नधा"रणवष"/Asstt. Year: 2011-12 ACIT Vs. M/s. Swaminarayan Gandhidham Circle, Vijay Carry Trade (P) Gandhidham-Kutch Ltd. SVTC House, Bhuj- Mirzapar Highway, Bhuj- Kutch-370001 PAN:AAD CS0 141 C अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Smt. Namita Khura, Sr. DR Revenue by : Shri Vimal Desai, AR सुनवाईक"तार"ख/Date of Hearing : 18/06/2019 घोषणाक"तार"ख/Date of Pronouncement: 26/06/2019 आदेश/O R D E R PER MADHUMITA ROY- JM: Bo…